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Bihar Municipal Act 2007

Patna High Court

Case Briefs High Courts

Patna High Court | Sections 2, 3, 4 and 5 of Bihar Municipal (Amendment) Act, 2021 run contrary to Bihar Municipal Act, 2007 and 74th Constitutional Amendment Act, 1992; held unconstitutional

Patna High Court: A Division Bench of Sanjay Karol, C.J. and S. Kumar, J. declared Bihar Municipal (Amendment) Act, 2021

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Published on November 3, 2022By Editor_4

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Case Briefs High Courts

Patna High Court held seats reserved for OBC/EBC for municipal body election illegal; Directed State Election Commission to re-notify seats reserved for OBC treating them as general seats

Patna High Court: In a case relating to the reservation to the backward class category for the post of Councillors

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Published on October 10, 2022By Editor_4

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Case Briefs High Courts

Pat HC | Nagar Parishad’s notice to street vendors directing removal of stalls from road is governed by Bihar Municipal Act, 2007

Patna High Court: A Division Bench comprising of Amreshwar Pratap Sahi and Anjana Mishra, JJ. hearing a letters patent appeal, permitted a

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Published on January 11, 2019January 14, 2019By Bhumika Indulia

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